Section 4 in The National Commission For Women (Annual Statement Of Accounts And Annual Report) Rules, 1995
4. Annual Report of the Commission.
(1)The Member-Secretary or any other officer of the Commission duly authorised by the Member-Secretary in this behalf shall prepare, in Form B, the annual report referred to in Section 13 of the Acton or before the 31st day of July following the financial year to which that report relates.(2)The annual report referred to in sub-rule (1) after approval by the Commission shall be signed and authenticated by the Member-Secretary.(3)Copies of the authenticated report shall be submitted by the Member-Secretary to the Central Government by the end of August following the year to which the annual report relates to enable the Central Government to take action as required under Section 14 of the Act.[F.No. 9-61/90-WW]S.K. GUHA, Jt. Secy.Form B[See Rule 4(12)]Annual ReportAnnual Report for, the financial year April 19.....19.....
